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Bombay High Court

Shivanand Kashinath Kanade vs Somnath Sakhahari Adhav And Others on 4 September, 2018

Bench: Prasanna B. Varale, Manish Pitale

                                                                   11154.18ca
                                   (1)


           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       BENCH AT AURANGABAD

                 CIVIL APPLICATION NO.11154 OF 2018
                                 IN
                  CONTEMPT PETITION NO.423 OF 2018
                                 IN
                    WRIT PETITION NO.2584 OF 2009

 Shivanand Kashinath Kanade,
 Age: 52 years, Occu: Service,
 R/o Mahajan Wadi, Yawal,
 Tq. Yawal, Dist. Jalgaon                           ..APPLICANT

          VERSUS

 Somnath s/o Sakhahari Adhav,
 Age: 36 years, Occu: Service as 
 Chief Officer, Yawal Municipal
 Council, Yawal, Tq. Yawal,
 District Jalgaon & ors                             ..RESPONDENTS

 Mr V. T. Chaudhari, Advocate for applicant
                            
               CORAM : PRASANNA B. VARALE &
                       MANISH PITALE,JJ.
                                
               DATE : 4th SEPTEMBER, 2018

 ORAL ORDER  :

Mr Chaudhari, learned Counsel appearing for the applicant submits that simple notice was issued by this Court to respondent Nos.1 and 2 on 26th June, 2018 in contempt petition and as per process server report, respondent No.2 Mahesh Zagde stood retired from the post of Divisional ::: Uploaded on - 04/09/2018 ::: Downloaded on - 05/09/2018 03:09:26 ::: 11154.18ca (2) Commissioner and Regional Director of Nagar Parishad, Nashik Division, Nashik. He then submits that as per information received by him, in place of Mahesh Zagde, Rajaram Mane joined the post of Divisional Commissioner and Regional Director of Nagar Parishad, Nashik Division, Nashik, as such, he prays for substituting Rajaram Mane in place of respondent No.2 Mahesh Zagde.

2. Mr Chaudhari, learned Counsel submits that in view of the order passed by this Court in bunch of petition dated 8th November, 2017, the petitioner is entitled to receive certain monetary benefits.

3. In view of the submission of Mr Chaudhari, learned Counsel appearing on behalf of applicant/petitioner, the application is allowed in terms of prayer clause (B). Necessary amendment be carried out by Friday, i.e. 7 th September, 2018 and substitute the name of Rajaram Mane in place of Mahesh Zagde.

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11154.18ca (3)

4. Issue simple notice to respondent No.2 Rajaram Mane, making the same returnable after four weeks.




          (MANISH PITALE)                  (PRASANNA B. VARALE)
               JUDGE                               JUDGE




 Tupe 




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